Section 4 in The Bihar Fish Jalkar Management Act, 2006
4. Reserve Deposit.
- (i) The reserve Jama fixation committee shall assess annual production capacity of Jalkars after every five years evaluating the annual production data of all the Jalkars, placed by the District Fisheries Officer, which shall not be less than the production capacity of different type of Jalkars communicated every year, by Director Fisheries:Provided that the Director, Fisheries shall have the right to order for re-evaluation of the annual production capacity of any Jalkar before the period of five years.(ii)The Reserve Deposit Fixation Committee will fix the Government selling price of different types of agua-product, after every five years evaluating the data of the market selling rate of different types of aqua-product placed by the District Fisheries Officer.(iii)Reserve deposit amount of all Jalkars will be fixed by 'Reserve Deposit Fixation Committee' on the basis of fixed production capacity and selling price after five years:Provided that the annual reserve deposit amount of any Jalkar will not be more than 15% or less than 10% of the value of its annual production.(iv)[ Quorum of Reserve Deposit Fixation Committee shall be the presence of at least three members.] [Substituted by Bihar Act 13, 2007.]
